High Courts19 Jul 2013
R. Gopal Reddy Vs State
Karnataka High Court · (2013) 07 KAR CK 0329
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 301, 302, 303
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 101 of 165
High Courts19 Jul 2013Disposed Off
Basappa G.K. Vs The Official Liquidator
Karnataka High Court · (2013) 07 KAR CK 0328
High Courts19 Jul 2013Dismissed
Sri Guttappa Vs Sri Thimmarayappa and Sri Sampangiramaiah
Karnataka High Court · (2013) 07 KAR CK 0326
High Courts19 Jul 2013
M. Venkappa Poojary Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0263
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 326, 504
High Courts19 Jul 2013Dismissed
Smt. Sannamma Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 07 KAR CK 0256
High Courts19 Jul 2013Disposed Off
Miss N. Sandhya Shree Vs M/s. Indian Oil Corporation Limited
Karnataka High Court · (2013) 07 KAR CK 0255
High Courts19 Jul 2013Allowed
Prathamik Krishi Pathina Sahakara Sangha Vs The State of Karnataka, The Director of Co-operative Audit and Deputy Director of Co-operative Audit
Karnataka High Court · (2013) 07 KAR CK 0254
Constitution of India, 1950 — Article 14, 243ZM(3)Karnataka Co-operative Societies Act, 1959 — Section 34, 63(1)
High Courts19 Jul 2013Partly Allowed
Sri. Nanjundappa@ Nanjunda Vs L. Mohan and The Manager
Karnataka High Court · (2013) 07 KAR CK 0218
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jul 2013
Sri. T. Vasudeva Pai, Sri S.G. Gowda, Sri Sudhakar Pai and Sri Prakash Shetty Vs State and Sri. P.N. Balkrishna Rao
Karnataka High Court · (2013) 07 KAR CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471
High Courts19 Jul 2013
Sri. Elson Vas Vs Sri. Robert D''Souza and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 07 KAR CK 0216
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jul 2013
Smt. S.R. Mangala Gowramma and Others Vs P.M. Narayana and National Insurance Co. Ltd.
Karnataka High Court · (2014) ACJ 1833 : (2013) 4 AKR 508 : (2013) ILR (Kar) 5328
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jul 2013Allowed
Smt. M. Usharani Vs Sri. A. Nagaraj
Karnataka High Court · (2013) 07 KAR CK 0211
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts19 Jul 2013Allowed
Suresh Vs The State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0130
Penal Code, 1860 (IPC) — Section 304-B, 498A
High Courts19 Jul 2013Dismissed
Sri. H.K. Nagaraju Vs Y.S. Puttaramu and The Manager, The ICICI Lombard Motor Insurance Company Ltd.
Karnataka High Court · (2013) 07 KAR CK 0129
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jul 2013
Sri Mahabala Shetty Vs State of Karnataka, Special Officer Land Reforms Tribunal and Sri Vasudeva Bhat
Karnataka High Court · (2013) 4 AKR 450 : (2013) ILR (Kar) 5538
Karnataka Land Reforms Act, 1974 — Section 77AKarnataka Land Reforms Rules, 1974 — Rule 26(C)(1)
High Courts19 Jul 2013Allowed
Smt. Shylaja and Smt. Manjula Vs Sri. Ramadasappa R., Sri. Rajanna R., Sri. Murali R. and Sri. M. Subramani
Karnataka High Court · (2013) 07 KAR CK 0089
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 6 Rule 17
High Courts19 Jul 2013Dismissed
Mr. K.T. Krishna Kanth Vs Union of India, Prasar Bharati (Broadcasting Corporation of India), Chief Executive Officer and Station Director
Karnataka High Court · (2013) 07 KAR CK 0088
High Courts19 Jul 2013Partly Allowed
Sri. B.C. Byraiah @ Byrappa Vs Sri. Nareshkumar and Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 07 KAR CK 0087
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jul 2013Dismissed
The Manager Vs Smt. P.N. Swetha and Others
Karnataka High Court · (2013) 07 KAR CK 0086
Motor Vehicles Act, 1988 — Section 173(1)
High Courts19 Jul 2013Dismissed
Wipro GE Healthcare Private Limited Vs National Institute of Mental Health and Neurosciences, Siemens Limited and Philips Electronics India Limited Philips Electronics India Limited Vs National Institute of Mental Health and Neurosciences, Siemens Limited and Wipro GE Healthcare Private Limited
Karnataka High Court · (2013) 4 AKR 538 : (2013) ILR (Kar) 4382
Constitution of India, 1950 — Article 226